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Punjab And Haryana At Chandigarh judgments, 2019

2,912 judgments · page 22 of 146

High Courts15 Nov 2019Allowed

Daya Ram Vs M/S Pragati Enterprises

Punjab And Haryana At Chandigarh · (2019) 11 P&H CK 0053

Code Of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138, 141Indian Penal Code, 1860 — Section 420
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High Courts14 Nov 2019Dismissed

Ashok Kumar And Another Vs State Of Haryana And Another

Punjab And Haryana At Chandigarh · (2019) 11 P&H CK 0065

Code Of Criminal Procedure, 1973 — Section 197, 482Indian Penal Code, 1860 — Section 34, 166, 166A, 166B, 323, 325, 326, 354, 354A, 354B, 354C, 354D, 370, 375, 376, 376A, 376C, 376D, 506Constitution Of India, 1950 — Article 356(1)
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High Courts13 Nov 2019

Balwan And Others Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2020) 1 RCR(Criminal) 483

Indian Penal Code, 1860 — Section 34, 120B, 148, 149, 302, 307, 449, 452Arms Act, 1959 — Section 25, 54, 59Code Of Criminal Procedure, 1973 — Section 161, 311
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